Sanjukta Sahoo And Another vs State Of Odisha And Others
2022 Latest Caselaw 7517 Ori

                             IN THE HIGH COURT OF ORISSA AT CUTTACK
                                           W.P.(C) No. 8425 of 2022

                           Sanjukta Sahoo and another              ....      Petitioners
                                                           Mr. Ramesh Sethy, Advocate
                                             on behalf of Mr. H.N.Mohapatra, Advocate
                                                     -versus-
                           State of Odisha and others                .... Opp. Parties
                                                              Mr. Ajodhya Ranjan Dash,
                                                        Additional Government Advocate
                                                        (For Opposite Party Nos.1 and 2)

                                     CORAM:
                                     JUSTICE K.R. MOHAPATRA
                                                  ORDER

          Order No.                              16.12.2022
                12.   1.       This matter is taken up through Hybrid mode.

2. Mr. Dash, learned AGA on instruction submits that the judgment and decree basing upon which Petitioners claim registration of the sale deed, is under challenge in RFA No.286 of 2007 before the learned District Judge, Puri and is posted to 9th January, 2023. He, therefore, prays for an adjournment to list the matter after 9th January, 2023 to apprise this Court about the developments.

3. Put up this matter 13th January, 2023. Up-to-date instruction, if any, shall be obtained in the meantime positively.

(K.R. Mohapatra) Judge

s.s.satapathy